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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(28) in Tamil Nadu General Clauses Act, 1891

(28)[ "Registered".- "registered," used with reference to a document, shall mean registered in [India] under the law for the time being in force for the registration of documents;] [Substituted for the original clause (28) by the Adaptation (Amendment) Order of 1950.]